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Supreme Court Of India judgments

59,848 judgments · page 1,594 of 2,993

Supreme Court19 Jan 2001Allowed

M/s. Dalmia Cement (Bharat) Ltd. Vs M/s. Galaxy Traders and Agencies Ltd.

Supreme Court Of India · (2001) 1 ACR 558 : AIR 2001 SC 676 : (2001) AIRSCW 315 : (2001) 1 ALD(Cri) 389 : (2001) 1 ALT(Cri) 213 : (2001) 104 CompCas 472 : (2001) CriLJ 972 : (2001) 2 GLR 842 : (2001) 2 JT 1 : (2001) 2 OLR 489 : (2001) 1 RLW 119 : (2001) 1 SCALE 243 : (2001) 6 SCC

Negotiable Instruments Act, 1881 — Section 138, 139, 140, 141, 142General Clauses Act, 1897 — Section 27Code of Criminal Procedure, 1973 — Section 482
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Supreme Court19 Jan 2001Disposed Off

Dinesh Chandra Gahtori Vs Chief of Army Staff and Another

Supreme Court Of India · (2001) 1 ACR 694 : AIR 2001 SC 994 : (2001) AIRSCW 660 : (2001) 1 ALD(Cri) 571 : (2001) 1 ALT(Cri) 154 : (2001) CriLJ 1164 : (2001) 2 JT 491 : (2001) 1 MPJR 368 : (2001) 1 SCALE 645 : (2001) 3 SCC 33 : (2001) 1 Supreme 549 : (2001) 1 UC 466 : (2001) 1 UJ

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Supreme Court19 Jan 2001Disposed Off

Central Bureau of Investigation Vs State of Rajasthan and Another

Supreme Court Of India · AIR 2001 SC 668 : (2001) AIRSCW 305 : (2001) 1 ALD(Cri) 447 : (2001) ALLMR(Cri) 783 : (2001) 1 ALT(Cri) 170 : (2001) CriLJ 968 : (2001) 1 GLR 907 : (2001) 1 JT 624 : (2001) 1 KLT 563 : (2001) 1 RLW 114 : (2001) 1 SCALE 250 : (2001) 3 SCC 333 : (2001) 1 SC

Delhi Special Police Establishment Act, 1946 — Section 5, 6Code of Criminal Procedure, 1973 — Section 36, 155, 156, 156(3), 202Constitution Of India, 1950 — Article 32, 142(1), 226
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Supreme Court18 Jan 2001Disposed Of

State of U.P. Vs Munnoo Lal

Supreme Court Of India · (2002) 175 CTR 601 : (2002) 255 ITR 45 : (2002) 10 SCC 736 : (2002) 123 TAXMAN 73

Penal Code, 1860 (IPC) — Section 376
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Supreme Court18 Jan 2001Dismissed

State of Haryana Vs Ashok Kumar alias Billu

Supreme Court Of India · (2001) 2 ACR 1189 : (2001) 2 ALD(Cri) 77 : (2001) 49 BLJR 1588 : (2001) CriLJ 3298 : (2001) 1 DMC 473 : (2001) 4 JT 114 : (2002) 9 SCC 658

Indian Penal Code, 1860 — Section 34, 302, 498ACode of Criminal Procedure, 1973 — Section 313
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Supreme Court18 Jan 2001Allowed

Padikal Madappa Vs C.B. Kariapa and Another

Supreme Court Of India · AIR 2001 SC 2695 : (2001) AIRSCW 2500 : (2001) 4 JT 367 : (2001) 92 RD 513 : (2001) 10 SCC 742 : (2001) 4 Supreme 532

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 64Code of Civil Procedure, 1908 — Section 100
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Supreme Court18 Jan 2001Dismissed

M/s. J.K. (Bombay) Ltd. Vs Bharti Matha Mishra and Others

Supreme Court Of India · AIR 2001 SC 649 : (2001) AIRSCW 282 : (2001) ALLMR(Cri) 985 : (2001) 1 ALT(Cri) 294 : (2001) 104 CompCas 424 : (2001) CriLJ 961 : (2001) 88 FLR 962 : (2001) 2 JT 36 : (2001) 1 LLJ 726 : (2001) 2 LW(Cri) 831 : (2001) 1 SCALE 232 : (2001) 1 SCR 439 : (2001)

Companies Act, 1956 — Section 630, 630(1)Constitution of India, 1950 — Article 21
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Supreme Court18 Jan 2001Allowed

Krishna Tiwary and Another Vs State of Bihar

Supreme Court Of India · (2001) 2 ACR 1017 : AIR 2001 SC 2410 : (2001) AIRSCW 2402 : (2001) 49 BLJR 2337 : (2001) CriLJ 3277 : (2001) 3 JT 331 : (2001) 4 PLJR 34 : (2003) 11 SCC 285 : (2001) 4 Supreme 300 : (2001) 1 UC 664

Indian Penal Code, 1860 — Section 109, 111, 302, 304(I), 307, 324
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Supreme Court18 Jan 2001Disposed Off

Chavda Jivanji Chelaji and Others Vs State of Gujarat

Supreme Court Of India · (2001) 2 ACR 1103 : (2001) 2 ALD(Cri) 69 : (2001) 2 ALT(Cri) 76 : (2001) CriLJ 3299 : (2001) 3 JT 551 : (2002) 9 SCC 576 : (2001) 1 UC 734

Indian Penal Code, 1860 — Section 34, 149, 300, 302, 303, 304(II), 447Code of Criminal Procedure, 1973 — Section 428
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Supreme Court18 Jan 2001Dismissed

State of M.P. Vs Surpa

Supreme Court Of India · (2001) 2 ACR 1012 : (2001) 2 ALD(Cri) 112 : (2001) CriLJ 3290(1) : (2001) 3 JT 309 : (2002) 9 SCC 447 : (2001) 1 UC 667

Indian Penal Code, 1860 — Section 300, 302
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Supreme Court18 Jan 2001Dismissed

Michal Gill Vs M.P. SRTC

Supreme Court Of India · (2002) (10 ) SCC 119 : (2003) SCC (Cri) 98 : (2003) SCC (L&S) 98

Constitution Of India, 1950 — Article 136
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Supreme Court18 Jan 2001Disposed Off

Gujarat Agricultural University Vs Rathod Labhu Bechar and Others

Supreme Court Of India · AIR 2001 SC 706 : (2001) AIRSCW 351 : (2001) 89 FLR 18 : (2001) 2 JT 16 : (2001) 1 LLJ 710 : (2001) 1 SCALE 270 : (2001) 3 SCC 574 : (2001) SCC(L&S) 613 : (2001) 1 SCR 413 : (2001) 2 UJ 922 : (2001) 1 UPLBEC 834

Industrial Disputes Act, 1947 — Section 10(1)(C)Constitution of India, 1950 — Article 37, 38, 39(d)
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